PANCHMAHAL SHIKSHAN PRACHARK MANDAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) There are two counsels appearing for the petitioner, one of whom is the learned advocate Mr. B. M. Mangukiya, who has sent a leave note and the other learned advocate-Ms. Bela Prajapati has sent a sick note today. We are not inclined to respect the leave note or sick note of the learned advocates appearing for the petitioner in view of the peculiar facts of the present case narrated in the subsequent paragraphs.

(2.) The ordersheet indicates that the petitioner was permitted to amend the petition incorporating two prayers in the writ petition vide order dtd. 21/4/2022. Two weeks' time was granted to the petitioner to file the amended writ petition, which has never been filed by the petitioner. The ordersheet further indicates that the repeated sick notes and leave notes have been circulated by the two learned advocates appearing for the petitioner and the matter was got adjourned.

(3.) In view of the order dtd. 5/7/2023, whereby the time was granted to the learned AGP to file the affidavit-in-reply, two orders dtd. 7/8/2023 and 28/8/2023 had been passed granting time to the learned AGP to file affidavit-in-reply on behalf of the respondent No.2. The affidavit-in-reply has been filed in the month of September, 2023, to which the rejoinder has been filed in the month of October, 2023.